High Courts12 Aug 1988
Abdul Sattar M. Mokashi Vs Commissioner of Income Tax
Karnataka High Court · (1988) 73 CTR 72 : (1988) 174 ITR 368 : (1988) 3 KarLJ 16 : (1988) 41 TAXMAN 84
Income Tax Act, 1961 — Section 143 (2), 147, 147 (a), 148, 256 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,020 of 2,387
High Courts12 Aug 1988
Gopal Ramanarayan Vs Commissioner of Income Tax
Karnataka High Court · (1988) 73 CTR 65 : (1989) 175 ITR 32 : (1988) 3 KarLJ 340 : (1988) 41 TAXMAN 75
Income Tax Act, 1961 — Section 171, 64, 64 (1), 64 (2)
High Courts12 Aug 1988
Karnataka Bank Ltd. and Another Vs Assistant Profession Tax Officer
Karnataka High Court · (1990) 184 ITR 116 : (1992) 1 LLJ 57
Income Tax Act, 1961 — Section 89Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 2 (i)
High Courts12 Aug 1988
Revanna N.R. Vs R.T.A., Bangalore and Others
Karnataka High Court · (1988) 2 KarLJ 349
Motor Vehicles Act, 1939 — Section 58
High Courts12 Aug 1988
Commissioner of Income Tax Vs Pompei Tile Works
Karnataka High Court · (1988) 73 CTR 54 : (1989) 175 ITR 1 : (1988) 3 KarLJ 404 : (1988) 41 TAXMAN 181
Income Tax Act, 1961 — Section 256 (1)
High Courts11 Aug 1988Allowed
Bangalore University Vs Kumari Rita
Karnataka High Court · (1988) ILR (Kar) 2633
Constitution of India, 1950 — Article 14
High Courts11 Aug 1988
M. Ramachandra Gowda and Others Vs Gangadara Gowda and Others
Karnataka High Court · (1988) 3 KarLJ 522
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(C)
High Courts11 Aug 1988
Srikanta Datta Narasimharaja Wadiyar Vs Venkateswara Real Estate Enterprises (Pvt.) Ltd. and Others
Karnataka High Court · (1990) 68 CompCas 216 : (1989) ILR (Kar) 2562
Companies Act, 1956 — Section 397, 398, 399, 402, 41 (2)
High Courts11 Aug 1988
K. Subramanya Bhat Vs Regional Transport Authority, Bangalore and Another
Karnataka High Court · (1988) 3 KarLJ 526
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 92(2)
High Courts11 Aug 1988
Kalyani Vs Superintending Engineer
Karnataka High Court · (1988) ILR (Kar) 2855 : (1989) 1 LLJ 245
High Courts11 Aug 1988
Indian Aluminium Co. Ltd. and another Vs State of Karnataka and other
Karnataka High Court · (1991) 70 CompCas 440
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 23Electricity (Supply) Act, 1948 — Section 49
High Courts11 Aug 1988Dismissed
Anjanamma Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 3340
Criminal Procedure Code, 1973 (CrPC) — Section 362, 403, 482
High Courts11 Aug 1988Dismissed
Mariyappa Narasappa Halavagala Vs Chief Secretary
Karnataka High Court · (1988) ILR (Kar) 2675
Constitution of India, 1950 — Article 14, 20 (1), 213Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 1 (2), 10, 3, 4, 4 (2)
High Courts11 Aug 1988Dismissed
Bharath Gold Mines Ltd. Vs Kannappa
Karnataka High Court · (1988) ILR (Kar) 3092 : (1988) 3 KarLJ 327
Constitution of India, 1950 — Article 254Karnataka Rent Control Act, 1961 — Section 14, 2 (7), 2 (7) (c)
High Courts11 Aug 1988
Gurumurthy B.M. and Others Vs Chief Secretary, Zilla Parishad, Chickmagalur and Another
Karnataka High Court · (1988) 2 KarLJ 402
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4
High Courts10 Aug 1988
Chickaveerappa Vs Land Tribunal, Devanahalli and Others
Karnataka High Court · (1988) 2 KarLJ 332
Karnataka Land Reforms Act, 1961 — Section 48aKarnataka Land Reforms Rules, 1974 — Rule 19
High Courts10 Aug 1988
Jayaram Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 3046 : (1988) 3 KarLJ 523
High Courts09 Aug 1988
D.K. Kulur Vs Indian Drugs
Karnataka High Court · (1988) ILR (Kar) 2293 : (1988) 2 KarLJ 276
High Court of Karnataka Rules, 1959 — Rule 7
High Courts09 Aug 1988
Meenakshi @ Ramabai Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1988) 2 KarLJ 356
Motor Vehicles Act, 1939 — Section 47
High Courts08 Aug 1988Dismissed
Hanmant Subbaji Joshi Vs Ganesh Ramachandra Mujumdar
Karnataka High Court · (1989) ILR (Kar) 1890 : (1989) 3 KarLJ 57
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12 (3) (a)